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Supreme Court Of India judgments

59,848 judgments · page 1,090 of 2,993

Supreme Court17 Dec 2008Dismissed

Union of India (UOI) and Others Vs Prakash Kumar Tandon

Supreme Court Of India · AIR 2009 SC 1375 : (2009) AIRSCW 809 : (2009) 121 FLR 542 : (2009) 1 JT 436 : (2009) 3 LLJ 198 : (2009) 2 MLJ 1132 : (2009) 3 MPJR 162 : (2009) 1 SCALE 175 : (2009) 2 SCC 541 : (2009) 1 SCC(L&S) 394 : (2009) 2 SLJ 285 : (2009) 2 UPLBEC 1268

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Supreme Court17 Dec 2008Allowed

Raghu Raj Singh Rousha Vs Shivam Sundaram Promoters (P) L and Another

Supreme Court Of India · (2009) 1 ACR 778 : (2009) 1 JT 61 : (2009) 1 OLR 510 : (2009) 1 PLJR 290 : (2008) 16 SCALE 369 : (2009) 2 SCC 363

Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(3), 190, 200, 202, 203, 204, 397, 399, 401Penal Code, 1860 (IPC) — Section 323, 382, 420, 465, 468, 471, 120B, 506, 34
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Supreme Court17 Dec 2008Dismissed

Alka Bose Vs Parmatma Devi and Others

Supreme Court Of India · AIR 2009 SC 1527 : (2009) AIRSCW 1030 : (2009) 2 AWC 1370 Supp : (2009) 2 LW 113 : (2009) 4 MhLj 1 : (2009) 2 MLJ 733 : (2009) MPLJ 128 : (2009) 2 PLJR 119 : (2008) 16 SCALE 281 : (2009) 2 SCC 582

Contract Act, 1872 — Section 10Specific Relief Act, 1963 — Section 16
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Supreme Court17 Dec 2008Allowed

Dhariwal Tobaco Products Ltd. and Others Vs Sate of Maharashtra and Another

Supreme Court Of India · (2009) 1 ACR 773 : AIR 2009 SC 1032 : (2009) 2 CGLJ 416 : (2009) CriLJ 974 : (2009) 1 OLR 297 : (2009) 1 PLJR 310 : (2008) 16 SCALE 240

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 115, 397, 397(1), 397(2), 482
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Supreme Court17 Dec 2008Disposed Of

Shanti Bhushan and Another Vs Union of India (UOI) and Another

Supreme Court Of India · (2009) 107 CLT 8 : (2009) 2 CTC 425 : (2009) 234 ELT 9 : (2008) 13 JT 118 : (2009) 2 LW 119 : (2009) 3 MLJ 144 : (2009) 1 OLR 276 : (2009) 1 PLJR 183 : (2008) 15 SCALE 647 : (2009) 1 SCC 657 : (2009) 2 SLJ 427 : (2009) 2 SLR 16

Constitution of India, 1950 — Article 124(2), 217, 217(1), 224, 224(1)Constitution of Jammu and Kashmir, 1956 — Section 95
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Supreme Court17 Dec 2008Allowed

U.R. Virupakshaiah Vs Sarvamma and Another

Supreme Court Of India · AIR 2009 SC 1481 : (2009) 1 AWC 882 Supp : (2009) 1 CTC 376 : (2009) 2 GLH 43 : (2009) 43 GLH 2 : (2009) 1 JT 244 : (2009) 4 KarLJ 378 : (2009) 4 MhLj 337 : (2009) 3 MLJ 306 : (2009) MPLJ 274 : (2009) 1 SCALE 89

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 212(2), 213
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Supreme Court16 Dec 2008Allowed

Somesh Tiwari Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2009 SC 1399 : (2009) AIRSCW 854 : (2009) 1 JT 96 : (2009) 3 MLJ 727 : (2009) 3 MPJR 145 : (2009) 1 SCALE 63 : (2009) 2 SCC 592 : (2009) 1 SCC(L&S) 411 : (2009) 3 SLR 506

Constitution of India, 1950 — Article 14, 15(1), 16(2), 226
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Supreme Court16 Dec 2008Partly Allowed

M.P. State Electricity Board and Another Vs S.K. Yadav

Supreme Court Of India · AIR 2009 SC 2039 : (2009) AIRSCW 1739 : (2009) 120 FLR 1158 : (2009) 1 JLJ 363 : (2009) 1 JT 406 : (2009) 2 LLJ 598 : (2009) 3 MPJR 310 : (2009) 1 MPJR 271 : (2009) MPLJ 108 : (2009) 1 SCALE 159 : (2009) 3 SLR 501

Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 3Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 61, 61(1), 61(1)(A), 61(2)
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Supreme Court16 Dec 2008Allowed

Syed Abdul Qadir and Others Vs State of Bihar and Others

Supreme Court Of India · (2009) 1 JT 385 : (2009) 2 PLJR 74 : (2009) 1 SCALE 36 : (2009) 3 SCC 475 : (2009) 1 SCC(L&S) 744 : (2009) 3 SLJ 38

Bihar Nationalised Secondary Schools (Conditions of Service) Rules, 1983 — Rule 17, 3Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 9Bihar Service Rules, 1952 — Rule 78, 78(i), 78(ii)
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Supreme Court16 Dec 2008Allowed

Committee of Management and Another Vs Vice Chancellor and Others

Supreme Court Of India · AIR 2009 SC 1159 : (2009) AIRSCW 398 : (2009) 1 AWC 437 Supp : (2009) 121 FLR 618 : (2009) 2 JT 305 : (2009) 3 MLJ 323 : (2009) 2 PLJR 59 : (2008) 16 SCALE 310 : (2009) 3 SLJ 57 : (2009) 1 SLR 698 : (2009) 1 Supreme 101 : (2009) 2 UPLBEC 1345

Constitution of India, 1950 — Article 30, 30(1)Uttar Pradesh State Universities Act, 1973 — Section 16, 35, 35(2), 68
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Supreme Court16 Dec 2008Allowed

G. Gnanam @ Gnanamoorthy Vs Metropolitan Transport Corporation

Supreme Court Of India · (2009) ACJ 852 : AIR 2009 SC 1166 : (2009) AIRSCW 407 : (2009) 3 ALD 157 : (2009) 1 AWC 493 Supp : (2008) 13 JT 289 : (2009) 1 LW 468 : (2009) MPLJ 27 : (2009) MPLJ 26 : (2009) 1 PLJR 301 : (2009) 154 PLR 510 : (2008) 16 SCALE 362 : (2009) 2 SCC 71 : (200

Motor Vehicles Act, 1988 — Section 166
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Supreme Court16 Dec 2008Disposed Of

Parents Association of Students Vs M.A. Khan and Another

Supreme Court Of India · (2009) 2 AWC 1354 Supp : (2009) 1 JT 128 : (2009) 4 LW 28 : (2009) 3 MLJ 922 : (2009) 2 PLJR 17 : (2008) 16 SCALE 290 : (2009) 2 SCC 641

Constitution of India, 1950 — Article 136, 162Contempt of Courts Act, 1971 — Section 19, 3(1)
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Supreme Court16 Dec 2008Allowed

Shakti Tubes Ltd. tr. Director Vs State of Bihar and Others

Supreme Court Of India · AIR 2009 SC 1200 : (2009) AIRSCW 464 : (2009) 2 AWC 1364 Supp : (2008) 13 JT 365 : (2009) 2 PLJR 11 : (2009) 2 RLW 1669 : (2008) 16 SCALE 93 : (2009) 1 SCC 786

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 14, 14(1), 14(2)
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Supreme Court16 Dec 2008Allowed

Sau Kusum Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2009 SC 1081 : (2009) 2 BomCR 110 : (2008) 13 JT 525 : (2008) 16 SCALE 115 : (2009) 2 SCC 109 : (2009) 3 SLR 463

Constitution of India, 1950 — Article 341(1), 342, 366(24)Criminal Procedure Code, 1973 (CrPC) — Section 488
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Supreme Court16 Dec 2008Allowed

Deepa Bhargava and Another Vs Mahesh Bhargava and Others

Supreme Court Of India · (2009) 2 ALD 61 : (2009) 2 AWC 1409 Supp : (2009) 2 CTC 364 : (2009) 2 JLJ 141 : (2009) 1 JT 151 : (2009) 2 LW 198 : (2009) 3 MLJ 1363 : (2009) 4 MPJR 14 : (2009) 153 PLR 521 : (2009) 1 RLW 688 : (2008) 16 SCALE 305 : (2009) 2 SCC 294

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47Contract Act, 1872 — Section 59, 60, 61, 74
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